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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(vi) in The M.P. State Legal Services Authority Rules, 1996

(vi)All members nominated under sub-rule (3) shall be entitled to payment of Travelling Allowances and Daily Allowances in respect of journeys performed in connection with the work of the District Authority and shall be paid by the District Authority in accordance with the rules as are applicable to the Grade 'B' officers of the....